Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(ii) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1997 (ii)transfer by way of gift made or Will executed, in favour of any or all legal heirs of the donor or the testator, as the case may be;
